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High Court Of Kerala judgments, 2008

723 judgments · page 35 of 37

High Courts17 Jan 2008Dismissed

Saji Khan and Another Vs State of Kerala

High Court Of Kerala · (2008) 2 ALT(Cri) 276 : (2008) CriLJ 1689 : (2008) 1 ILR (Ker) 514 : (2008) 1 KLJ 331 : (2008) 2 RCR(Criminal) 156

Coinage Act, 1906 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 451Small Coins (Offences) Act, 1971 — Section 3, 3(1), 3(2), 4
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High Courts17 Jan 2008Dismissed

K.P. Hameed and Another Vs The State of Kerala and Another

High Court Of Kerala · (2008) CriLJ 1587 : (2008) 1 ILR (Ker) 423 : (2008) 1 KLJ 440 : (2008) 1 KLT 534

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 406, 506(1)
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High Courts17 Jan 2008

K.V. Thomas Vs Union of India (UOI)

High Court Of Kerala · (2008) ACJ 1921 : AIR 2008 Ker 153 : (2008) 1 ILR (Ker) 615 : (2008) 1 KLJ 623 : (2008) 2 RCR(Civil) 603

Motor Vehicles Act, 1988 — Section 163ARailways Accidents and Untoward Incident (Compensation) Amendment Rules, 1997 — Rule 3, 4Railways Act, 1989 — Section 123, 124A
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High Courts16 Jan 2008Dismissed

S.K. Jha, Commodore Commanding Officer Vs State of Kerala

High Court Of Kerala · (2008) CriLJ 2277 : (2008) 1 ILR (Ker) 557 : (2008) 1 KLJ 512 : (2008) 2 RCR(Criminal) 250

Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173(2), 190, 200Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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High Courts11 Jan 2008Dismissed

Lakshmi Enterprises Vs State of Kerala and Others

High Court Of Kerala · AIR 2008 Ker 188

Revenue Recovery Act, 1968 — Section 2, 34(2), 46, 47, 71Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
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